JOHNYKUTTY J. OZHUKAYIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail.

(2.) Petitioner is the sole accused in Crime No.310 of 2022 of Udumbanchola Police Station, Idukki registered alleging commission of offences punishable under Sec. 7(a) of the Kerala Land Conservancy Act, 1957.

(3.) Prosecution case is that on a date prior to 1/6/2022 the petitioner allegedly went into the Government lands having an area of 80 acres and bearing survey Nos.39/21, 39/22 and 39/23 in Chathurangapara Village and made constructions therein and thus committed the abovesaid offence.